Shri Kachchh General Majdoor Sangh vs Union Of India on 23 November, 2021

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Gujarat High Court

Shri Kachchh General Majdoor Sangh vs Union Of India on 23 November, 2021

Bench: Sangeeta K. Vishen

     C/SCA/16897/2021                                 ORDER DATED: 23/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 16897 of 2021

==========================================================
                SHRI KACHCHH GENERAL MAJDOOR SANGH
                               Versus
                           UNION OF INDIA
==========================================================
Appearance:
MR YOGEN N PANDYA(5766) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3
==========================================================

 CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                  Date : 23/11/2021
                   ORAL ORDER

Mr. Yogen N. Pandya, learned advocate appearing for the petitioner submitted that the grievance raised by the present petitioner in the captioned writ petition is to permit the workers of the petitioner - Union to participate in the check-off system or any other such electoral procedure by recognizing the petitioner.

2. It is submitted that the grievance of the petitioner is that though the representations have been made, no decision has been taken on the same. It is urged that the petitioner has made representations dated 24.8.2020 and 28.11.2020. It is also urged that if the direction is issued to the respondent to decide the representations, perhaps the grievance raised in the present petition, would stand redressed.

3. Mr. Yogi Gadhiya, learned advocate appearing on advance copy for the respondent no.2, has agreed for such arrangement.

4. Under the circumstances, the ends of justice would meet if the petition is disposed of with the direction to the respondent no.2 to decide the representations dated 24.8.2020 and 28.11.2020.

Accordingly,       the   respondents    are     directed     to     decide        the


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       C/SCA/16897/2021                          ORDER DATED: 23/11/2021

representations, both dated 24.8.2020 and 28.11.2020 filed by the petitioner within a period of eight weeks' from the date of receipt of the copy of this order. Decision, if any, be communicated to the petitioner within a period of two weeks' thereafter.

5. With the aforesaid direction, the petition is disposed of. No order as to costs.

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